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State of Haryana - Section

Section 7 in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999

7. Annual report.

Sections 16(3) and 23(1). - With a view to ensure transparancy and minimise the scope of misuse or abouse of office by a public servant the Lokayukta may give suggestions in his report while presenting a consolidated annual report on the administration of the Act.